Section 21(1) in The Delhi Prevention Of Begging Rules, 1960
(1)It shall be the duty of members of a Visiting Committee appointed for a Receiving Centre or Certified Institution maintained by the Chief Commissioner-(a)to visit such Centre or Institution, as the case may be, once a month according to a rota which shall be drawn up by the Chairman after consulting the member;(b)to attend quarterly meetings which shall be held in the months of January, April, July and October;(c)to inspect all parts of the Centre or Institution and see every inmate remanded or detained therein.
